MANGALA B.R. Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal is by the claimant seeking enhancement of compensation awarded by the Tribunal. Heard, the appeal is admitted and with the consent of learned Counsel appearing for parties, it is taken up for final disposal.

(2.) For the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.

(3.) As there is no dispute regarding injuries sustained by the claimant in a road traffic accident occurred on 15-10-2007 due to rash and negligent riding of the offending Kinetic Honda bearing Registration No. KA-05-EC-7821 by its rider and liability of the insurer of the offending vehicle, the only point that arises for my consideration in the appeal is: